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State of West Bengal - Section

Section 98 in The Howrah Municipal Corporation Act, 1980

98. Payment of [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] quarterly instalments.

- Save as otherwise provided in this Act, the [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] on any land or building under this Chapter shall be paid by the person liable for the payment thereof in quarterly instalments.